SRINIVASA Vs. C MUNINARAYANAPPA

JUDGEMENT

(1.) THIS appeal has been preferred by the plaintiffs/ appellants against the judgment and decree of the II Additional Civil Judge (Sr. Dn.), bangalore District, Bangalore, in O. S. 495/2005, whereby the trial Court has dismissed the suit on 25-7-2007, on the ground of the same is barred by principles of Res Judicata.

(2.) FOR the sake of convenience, the parties will be referred to, with reference to their ranks in the trial Court.

(3.) THE question which needs to be decided in this appeal is, whether the trial Court was justified in holding that, the decree passed in o. S. 213/1995 in favour of 4th defendant -Smt. C. Muniyamma, against 1st defendant- Sri C. Muninarayanappa. would operate as Res Judicata in the subsequently filed suit of the plaintiffs' against the defendants?